HARJIT SINGH SOHAL Vs. INDIAN BANK MUMBAI

JUDGEMENT

(1.) Rule returnable forthwith.

(2.) Heard finally by consent of parties. This petition is directed against the order dated 23rd August, 2008 passed by the learned Presiding Officer of the Debt Recovery Appellate Tribunal, Mumbai ("the DRAT" for short).

(3.) The petitioners were partners of M/s. Sohal Engineering Works ("the said firm" for short), having its office at Sohal Industrial Estate, LBS Marg, Bhandup, Mumbai 400 078. The respondent is one of the nationalised banks of the country, having its branch office at Mumbai ("the bank" for short).